State Of Rajasthan vs Mahant Shri Vishnu Prasad Son Of ...
2023 Latest Caselaw 3437 Raj/2

[2023:RJ-JP:17567]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3062/2020
1.       State       Of    Rajasthan,          Through          Principal   Secretary,
         Devasthan Department, Government Secretariat, Jaipur.
2.       Commissioner, Devasthan Department, Government Of
         Rajasthan, Udaipur.
3.       Assistant Commissioner, Devasthan Department, Jaipur
         Division, Jaipur.
                                                                        ----Petitioners
                                         Versus
1.       Mahant Shri Vishnu Prasad Son Of Late Mahant Rajendra
         Prasad, Resident Of Sitala Mandir Chouk, Near Shri
         Kalyan Mandir, Sikar.
2.       Murti Mandir Shri Kalyanji, Through Mahant Shri Vishnu
         Prasad Son Of Late Mahant Rajendra Prasad, Resident Of
         Sitala Mandir Chouk, Near Shri Kalyan Mandir, Sikar.
3.       State Of Rajasthan, Thruogh District Collector, Sikar.
4.       District Education Officer (Secondary), Sikar.
5.       Director, Secondary Education, Bikaner.
6.       Sir Madhav Government Upper Primary School, Sikar,
         Rajasthan Through Its Headmaster.
                                                                      ----Respondents

For Petitioner(s) : Major R.P. Singh (Sr. Adv.), AAG For Respondent(s) : Mr. Amit Singh Shekhawat

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

Major R.P. Singh (Sr. Adv.), AAG appearing for the petitioners

submits that he weeks permission to withdraw the present writ

petition for which he has moved an application.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn.

[2023:RJ-JP:17567] (2 of 2) [CW-3062/2020]

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /313

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